High Courts24 Jun 2003Allowed
Paradeep Phosphates Mazdoor Union Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0002
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2)
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 943 of 1,623
High Courts23 Jun 2003Allowed
Mandakini Senapati (dead) after her, Somanath Senapati Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 465
Constitution of India, 1950 — Article 14, 226, 227
High Courts23 Jun 2003
Duryodhan Sahu Vs Anil Kumar Agrawala and Others
Orissa High Court · (2003) 96 CLT 407 : (2003) 2 OLR 314
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A
High Courts23 Jun 2003
Madhabananda Mallick Vs R.B. Trading Company and Another
Orissa High Court · (2003) 06 OHC CK 0023
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 48Easements Act, 1882 — Section 15, 5Limitation Act, 1908 — Article 183
High Courts23 Jun 2003Dismissed
Manpreet Kaur Vs Sri Balwinder Singh Gogia and Another
Orissa High Court · (2003) 06 OHC CK 0022
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 10
High Courts23 Jun 2003Dismissed
Basanta Kumar Nayak Vs Mohanadi Coal Fields Ltd. and Others
Orissa High Court · (2003) 06 OHC CK 0021
High Courts23 Jun 2003Dismissed
Sri Ankul Chandra Satsang and Another Vs Radha Binod Goswami and Others
Orissa High Court · (2003) 06 OHC CK 0005
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17
High Courts20 Jun 2003Allowed
Lohia Industries Vs Food Inspector, Cuttack Municipal Corporation and Another
Orissa High Court · (2003) CriLJ 4664 : (2003) 26 OCR 316 : (2003) 2 OLR 191
Prevention of Food Adulteration Act, 1954 — Section 11, 17Prevention of Food Adulteration Rules, 1955 — Rule 12B
High Courts20 Jun 2003Dismissed
Trilochan Jena and Others Vs Rabindranath Jena
Orissa High Court · AIR 2004 Ori 79 : (2003) 2 OLR 171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Jun 2003Dismissed
Bishal Enterprises and etc. Vs State of Orissa and Others
Orissa High Court · AIR 2003 Ori 207 : (2005) 1 CTLJ 111 : (2003) OLR 535 Supp
Constitution of India, 1950 — Article 14, 226
High Courts20 Jun 2003Dismissed
United India Insurance Company Ltd. Vs Smt. P. Kamala, Radha Krushna Sahi and Another
Orissa High Court · (2004) 2 ACC 174 : (2003) 2 OLR 167
Workmens Compensation Act, 1923 — Section 30
High Courts20 Jun 2003Allowed
Gouranga Pradhan Vs State and Another
Orissa High Court · (2003) CLT 995 (Suppl Crl) : (2003) 25 OCR 654 : (2003) 2 OLR 316
Penal Code, 1860 (IPC) — Section 493
High Courts20 Jun 2003Allowed
Manibhadra Biswal Vs State of Orissa and Others
Orissa High Court · (2004) 2 ACC 728 : (2003) 96 CLT 261 : (2003) 26 OCR 34 : (2003) 2 OLR 151
Constitution of India, 1950 — Article 21, 226, 227, 32
High Courts20 Jun 2003Allowed
Sri Bhartruhari Mahatab Vs Sri Dolagovinda Pradhan and Others
Orissa High Court · AIR 2003 Ori 212 : (2003) 96 CLT 254 : (2003) 2 OLR 173
Succession Act, 1925 — Section 276
High Courts20 Jun 2003Allowed
Miss. Bandana Mundra Vs Srinibas Agrawal ' Niwas Agrawal
Orissa High Court · (2003) 06 OHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 30, 31Penal Code, 1860 (IPC) — Section 109, 120B, 417, 418, 419
High Courts20 Jun 2003Dismissed
Hasina Bibi Vs Amurat Bibi and Others
Orissa High Court · AIR 2003 Ori 205 : (2003) 96 CLT 241 : (2003) 2 OLR 215
Court Fees Act, 1870 — Article 11, 12, 35Succession Act, 1925 — Section 372 , 379
High Courts20 Jun 2003
Chhalla Srinivas Vs Smt. Challa Aruna
Orissa High Court · (2003) 96 CLT 361 : (2003) 25 OCR 652 : (2003) 2 OLR 295
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jun 2003Dismissed
United India Insurance Co. Ltd. Vs Manoranjan Jena
Orissa High Court · (2004) 2 ACC 189 : (2003) 96 CLT 522
Motor Vehicles Act, 1988 — Section 140, 173
High Courts20 Jun 2003Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Jasoda Mohanta and Others
Orissa High Court · (2003) 2 OLR 224
Motor Vehicles Act, 1988 — Section 147
High Courts20 Jun 2003Allowed
Hindusthan Petroleum Corporation Limited Vs The Revenue Divisional Commissioner, Central Division and Others
Orissa High Court · (2003) 06 OHC CK 0020
ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 3, 5, 5(2), 7(1)Petroleum Rules, 1976 — Rule 144, 151